ASHWIN PRAMODH Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail.

(2.) The petitioner is accused No.2 in Crime No.418/2022 of Ernakulam Town South Police Station, alleging commission of offence punishable under Ss. 342, 323, 324 and 511 of 377 r/w Sec. 34 of Indian Penal Code.

(3.) The prosecution allegation is that, the accused and the defacto complainant are classmates. On 27/3/2022 at 4.30 a.m. petitioner herein along with other accused after consuming liquor confined the defacto complainant in room No.13 of Saerah Gents Hostel, near Sahodaran Ayyappan Road and the 2nd accused attempted to do carnal intercourse with the help of other accused persons and when the defacto complainant tried to escape from the room the 2nd accused obstructed the defacto complainant with the help of others, pressed with a plastic stick on his chest and bet on his face and thereby committed the offences alleged.